MD. JAKIR HUSEN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.M.Ahmed, learned counsel appearing for the petitioner. Also Heard Mr. K.K.Parasar, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) This petition under Sec. 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely, Md. Jakir Husen, apprehending his arrest in connection with Laharighat P.S. Case No. 848/2021 registered u/s 376/511 of the IPC.

(3.) The Case diary, as called for, is placed before the Court.